Bhanabhai Hajibhai Harijan vs State Of Gujarat
2021 Latest Caselaw 18193 Guj

        C/CA/947/2021                             ORDER DATED: 07/12/2021



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                   R/CIVIL APPLICATION NO. 947 of 2021
                                   In
                     F/FIRST APPEAL NO. 10732 of 2021
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                        BHANABHAI HAJIBHAI HARIJAN
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR KRUSHNAKANT D PATEL(10632) for the Applicant(s) No. 1
MR TEJAS P SATTA(3149) for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                              Date : 07/12/2021
                               ORAL ORDER

Heard learned advocate for the parties.

Respondent No.2 though served but not entered his appearance.

Present application is for condonation of delay which has occurred in preferring the appeal to assail the judgment and award of the reference Court.

Considering the submission of learned advocate for the applicant and considering the averments made in the present application, the delay is condoned. Rule is made absolute.

(A.G.URAIZEE, J)

Manoj